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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Rajasthan - Subsection

Section 115(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)When the Public Prosecutor has been engaged, the officer-in- charge shall render him all possible assistance in preparing the case and shall be responsible that no important fact or document remains undisclosed.